Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 23 September, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
38-S-2865-1994.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 2865 OF 1994
Bhavesha S. Goradia ... Plaintiff
Versus
Aviation Travels Pvt. Ltd. and others ... Defendants
WITH
INTERIM APPLICATION (L) NO. 27830 OF 2023
INTERIM APPLICATION (L) NO. 25939 OF 2023
IN
SUIT NO. 2865 OF 1994
WITH
INTERIM APPLICATION (L) NO. 1615 OF 2023
INTERIM APPLICATION (L) NO. 6320 OF 2024
OFFICIAL LIQUIDATOR'S REPORT NO. 95 OF 2024
INTERIM APPLICATION (L) NO. 25986 OF 2024
IN
COMPANY PETITION NO. 352 OF 1996
WITH
INTERIM APPLICATION (L) NO. 4540 OF 2021
CONTEMPT PETITION NO. 3 OF 2019
REVIEW PETITION (L) NO. 7 OF 2019
IN
COMPANY APPLICATION NO. 453 OF 2017
WITH
INTERIM APPLICATION (L) NO. 15085 OF 2021
IN
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38-S-2865-1994.doc
CONTEMPT PETITION NO. 3 OF 2019
WITH
SUIT NO. 190 OF 2022
IN
COMPANY APPLICATION NO. 453 OF 2017
WITH
INTERIM APPLICATION NO. 2119 OF 2020
INTERIM APPLICATION (L) NO. 6421 OF 2023
INTERIM APPLICATION (L) NO. 6222 OF 2023
INTERIM APPLICATION (L) NO. 31172 OF 2024
IN
SUIT NO. 190 OF 2022
............
Mr. Shreyas Moharir instructed by Pritesh Burad Associates, Advocate
for the Defendant No.1A in IAL-25939-2023 and for the Applicant in
IAL-27830-2023.
Mr. Shanay Shah alongwith Mr. Dharmesh Pandya instructed by Ashwin
Pandya & Associates, Advocate for the Applicants/Plaintiffs in IA-2119-
2020.
Mr. Dharmesh Pandya instructed by Ashwin Pandya & Associates,
Advocate for the Applicants/Plaintiffs in IAL-25939-2023.
Mr. Malcolm Siganporia alongwith Mr. Dharmesh Pandya instructed by
Pandya's Law Era, Advocate for the Applicant in IAL-6320-2024.
Mr. Malcolm Siganporia alongwith Mr. Dharmesh Pandya instructed by
Ashwin Pandya & Associates, Advocate for the Applicant in IAL-1615-
2023.
Mr. Vivek Phadke (through VC), Advocate for the Applicant in IAL-
4540-2021.
Mr. Sharad Bansal, Advocate for the Official Liquidator.
Mr. V.G. Nipane, Joint Director, Official Liquidator, present.
Mr. Himanshu Takke, AGP for the State.
............
CORAM : ABHAY AHUJA, J.
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1. When the matter is called out, Mr. Shanay Shah, learned Counsel, appears for the Plaintiff and submits that the connected Official Liquidator's Report is yet being considered by the Bench taking up such reports and that this matter would need to be suitably adjourned.
2. Mr. Moharir, learned Counsel, appearing for the Defendants submits that all the matters were earlier directed to be heard by one Judge.
3. Be that as it may, as steps would have to be taken in this direction by the concerned Advocate themselves, list on 9th December 2025.
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